Section 7 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
7. Staff of the Waqf Tribunal.
(1)The State Government shall sanction such number of ancillary staff and officers to each Waqf Tribunal as the State Government may consider necessary for the proper functioning of Waqf Tribunal.(2)The staff and officers of the Waqf Tribunals shall discharge their duties under the administrative control of the Chairman.(3)The salaries, allowances and other conditions of the service of such staff and officers of the Waqf Tribunals shall be the same as provided in their respective Service rules.
